The Warehousing (Development and Regulation) Act, 2007

45. Cognizance of offences by courts. -

1.  No court shall take cognizance of any offence punishable under this Act, save on a complaint made by the Authority or by any officer authorised in writing in this behalf by the authority.

2.  No court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under this Act.